Section 13(2)(b) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(b) in The Haryana Goods and Services Tax Act, 2017

(b)the date of provision of service, if the invoice is not issued within the period prescribed under [***] [Omitted 'sub-section (2)' by Haryana Act No. 25 of 2018, dated 28.9.2018.] of section 31 or the date of receipt of payment, whichever is earlier; or

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State of Haryana - Subsection

Section 13(2)(b) in The Haryana Goods and Services Tax Act, 2017